- No decision or order of the Special Commissioner shall be in any way altered, varied or reversed, save on review by the Special Commissioner under Sections 15, 16,17,18 and 19 of this Act, or by appeal to the Commissioner of the division under Section 14 of this Act; and no suit shall be received in any Court to vary or set aside any such order or decision of the Special Commissioner, or any decision or order upon appeal or upon review by the Commissioner of the division made under the provisions of this Act; and every such decision or order upon appeal by the Commissioner of the division shall be final, unless it be altered, varied or reversed by the said Commissioner on review under Sections 15,16,17,18 and 19 of this Act.
